High Courts10 Dec 1962Allowed
Kirori Mal Vs Collector, Delhi State, Delhi and others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 26 : (1963) 65 PLR 711
Punjab Land Revenue Act, 1887 — Section 72
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,587 of 4,734
High Courts07 Dec 1962
Vir Singh and another Vs The Chief Settlement Commissioner, Punjab and another
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0051
Constitution of India, 1950 — Article 226, 227
High Courts07 Dec 1962
Puran Singh and Another Vs Ram Murti and Others
Punjab And Haryana At Chandigarh · AIR 1963 P&H 393
Limitation Act, 1908 — Article 142, 144, 28
High Courts07 Dec 1962Allowed
Ram Murti and others Vs Puran Singh and another
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0014
Limitation Act, 1908 — Article 142
High Courts07 Dec 1962Dismissed
Karam Singh Vs Daljit Kaur
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 574
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 25, 9
High Courts06 Dec 1962Allowed
Hazara Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1963 P&H 362 : (1963) CriLJ 318 : (1963) 1 ILR (P&H) 569
Railways Act, 1890 — Section 120
High Courts06 Dec 1962
S. Balwant Singh and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 1964 P&H 231 : (1964) 1 ILR (P&H) 177 : (1963) 65 PLR 990
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33, 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 22(1), 22(2), 23, 24
High Courts05 Dec 1962
Maida and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0044
Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts05 Dec 1962Dismissed
Chopra Printing Press Vs Des Raj
Punjab And Haryana At Chandigarh · (1963) 2 ILR (P&H) 7
Minimum Wages Act, 1948 — Section 12, 25Workmens Compensation Act, 1923 — Section 4, 5
High Courts05 Dec 1962Allowed
Devki Nandan and another Vs The State
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0015
Penal Code, 1860 (IPC) — Section 448
High Courts04 Dec 1962Dismissed
Muhinder Singh Vs Narain Singh and others
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0038
High Courts04 Dec 1962Allowed
Jeon Singh Vs Chanan Singh and others
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0010
High Courts04 Dec 1962Dismissed
Kartar Singh Vs Prem Singh Jagi
Punjab And Haryana At Chandigarh · (1962) 12 P&H CK 0004
Delhi Rent Control Act, 1958 — Section 14, 3Penal Code, 1860 (IPC) — Section 116
High Courts03 Dec 1962Dismissed
Shiv Dutt and others Vs Mst. Sardar Begum and others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 566 : (1963) 65 PLR 566
Administration of Evacuee Property Act, 1950 — Section 16, 16(3), 4(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
High Courts03 Dec 1962Dismissed
Asa Nand Vs The Central Govenrment of India and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 439 : (1963) 65 PLR 214
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 30
High Courts03 Dec 1962Dismissed
Asa Nand Vs The Central Government of India and others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 439 : (1963) 65 PLR 214
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33
High Courts03 Dec 1962Dismissed
Shiv Datt and Others Vs Mst. Sardar Begum and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 566 : (1963) 65 PLR 566
Administration of Evacuee Property Act, 1950 — Section 16, 16(3), 4(2)Delhi and Ajmer Rent Control Act, 1952 — Section 8Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
High Courts30 Nov 1962Dismissed
Shakuntla Bawa Vs Ram Parkash and Others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 827 : (1963) 65 PLR 103
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts30 Nov 1962Dismissed
Shrimati Shakuntla Bawa Vs Ram Parshad and others
Punjab And Haryana At Chandigarh · (1963) 1 ILR (P&H) 827 : (1963) 65 PLR 103
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(v)
High Courts28 Nov 1962Dismissed
Net Ram Vs Indraj Singh and others
Punjab And Haryana At Chandigarh · (1962) 11 P&H CK 0056
Constitution of India, 1950 — Article 226, 227